Section 12G(1) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(1)Any trader objecting to an order relating to assessment passed by the Director of Marketing under subsection (1) of section 12F, may appeal to the High Court within sixty days from the date on which the order was served on him:Provided that the High Court may admit an appeal preferred after the period of sixty days mentioned in subsection (1), if it is satisfied that the trader has sufficient cause for not preferring the appeal within that period.
